Section 9 in The Indian Reserve Forces Rules, 1925
9.
Notwithstanding anything contained in Sec. 126 of the Indian Army Act, 1911, it shall not be necessary to assemble a Court of Inquiry under that section merely because a reservist has failed to attend when required to do so in pursuance of rule 5A, 5B or 8. Such a Court of Inquiry may, however, at the discretion of the Commanding Officer of the reservist, be assembled in such a case.
